R.R.K. Trivedi and M. Katju, JJ. - (1.) Heard learned counsel for the petitioner and learned standing counsel.
(2.) Both the learned counsel have agreed that this petition be decided finally at this stage.
(3.) It appears that with regard to pond No. 83 (old) and 394 (new), lease was granted In favour of the petitioner in the 1983 for ten years which has expired. Thereafter further extension was granted to the petitioner upto January, 1998. The petitioner has filed this petition for a direction to respondent Nos. 2 and 3 to renew the fishery lease of the petitioner relating to the aforesaid pond which is going to expire in January. 1998 for another five years. It has also been prayed that for this purpose, an application has been filed by him on various dates which may be directed to be decided. The application has also been filed for claim of renewal of the lease.;